Section 3 in The Code of Criminal Procedure (Assam) (Amendment) Act, 1980
3. Amendment of Section 197.
- In the principal Act for sub-section (3) of Section 197, the following sub-section shall be substituted, namely:"(3) The State Government may, by notification, direct that the provisions of sub-section (2) shall apply-(a)to such class or category of the members of the Forces charged with the maintenance of public order, or(b)to such class or category of other public servants [not being persons to whom the provisions of sub-section (1) or sub-section (2) apply] charged with the maintenance of public order, as may be specified in the notification, wherever they may be serving, and thereupon the provisions of sub-section (2) shall apply as if for the expression 'Central Government' occurring therein, the expression 'State Government' were substituted."
